NAGESHA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C., praying to enlarge the petitioners on anticipatory bail in a case registered in Crime No.281/2021 of Avalahally Police Station.

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent-State and perused the material on record.

(3.) Complaint is lodged by one Sri.Ramesh S. s/o late Siddappa, alleging that on 10/10/2021 at about 10.30 pm, he was assaulted by the accused persons with club and stones. The complaint was lodged on 20/10/2021, i.e., after ten days from the alleged date of incident. Initially, case was registered against seven accused persons for offences punishable under Ss. 506, 504 , 323, 324 read with 149 of IPC . Petitioners are arraigned as accused Nos.1, 2 and 4 in the F.I.R. The charge sheet is filed only against the petitioners. Other accused named in the F.I.R. have been dropped.